MANAGING DIRECTOR METROPOLITAN TRANSPORT CORPORATION LTD Vs. T GURUNATHAN

JUDGEMENT

(1.) THE above Civil Miscellaneous Appeal has been filed by the appellant/respondent, THE Managing Director, Metropolitan Transport Corporation Ltd., Chennai, against the Award and Decree, dated 28.10.2005, made in M.C.O.P.No.4120 of 2002, on the file of the Motor Accident Claims Tribunal, Small Causes Court No.VI, Chennai, awarding a compensation amount of Rs.54,500/- with 7.5% interest per annum, from the date of filing petition till the date of payment of compensation.

(2.) AGGRIEVED by the said Award and Decree passed by the Motor Accident Claims Tribunal, the appellant/respondent, The Managing Director, Metropolitan Transport Corporation Ltd., Chennai has filed the above appeal praying to scale down the compensation amount granted by the Tribunal.

(3.) THE Motor Accident Claims Tribunal had framed four issues for consideration namely (i) Whether the accident had happened due to the rash and negligent driving of the driver of the bus bearing registration No.TN01 N2661? (ii) Whether the respondent is liable to pay the compensation? (iii) Whether the petitioner is entitled for the compensation? (iv) To what relief?